PEER ASIF IQBAL SHAH Vs. STATE

JUDGEMENT

(1.) PEER Asif Iqbal Shah alias Jana has questioned order No. Det/PSA/06/294 dated 10.06.2006 of District Magistrate, Baramulla, whereby he was detained in preventive custody for the second time when his earlier detention was quashed by the Court in HCP No. 126/2005 on 7.2.2006.

(2.) DISTRICT Magistrate, Baramulla detained the petitioner in preventive custody on grounds which read thus: -

(3.) PERUSAL of the grounds of detention extracted hereinabove indicates that the petitioner was found to have instigated and briefed the associates of HM militant outfit, other under trails, friends and relatives, who used to visit him on 'Mulaqat days to convey his messages to high ranking militants and underground workers of his militant outfit not to shun the path of militancy and to continue the armed struggle in order to carry out the so called 'Jihad to its logical end.